ARBIND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the Petitioner and the A.P.P. appearing on behalf of the State.

(2.) The Petitioners are the brother-in-law and his wife (gotni) of the complainant. The allegations against the Petitioners are general in nature. It is alleged that they used to demand dowry and were interested in getting the husband of the complainant married to the sister of the Petitioner No. 2. There is no specific allegation as to when these two persons indulged in the said assault.

(3.) During the stage of evidence before framing of charges, the complaint who was examined as PW 3 has stated that Petitioner No. 1, the brother-in-law lives in Jabalpur and works as a Clerk in Income Tax Department at Jabalpur and the Petitioner No. 2, his wife, lives with him. This has come in the cross-examination at paragraph 2 of the deposition. Apart from the statement made on behalf of the complainant, the compliant petition does not disclose specific dates on which these two Petitioners are said to have indulged in assault.